STATE THROUGH POLICE INSPECTOR, PERNEM POLICE STATION, PERNEM, GOA Vs. SHRI SADASHIV PARAB, SON OF VISHNU PARAB,RESIDENT OF PARABWADA, PALYEM, PERNEM, GOA AND ORS.

JUDGEMENT

(1.) HEARD the learned counsel for both the parties. This is an application filed by the State under section of the Code of Criminal Procedure, 1973 praying for leave to file appeal against the Judgment and Order of acquittal dated 23/12/2010 passed by the Assistant Sessions Judge, North Goa, Panaji in Sessions Case No. 15 of 2008.

(2.) THE respondents were tried for the offences punishable under sections , , , and read with section of the Indian Penal Code (IPC).

(3.) THE prosecution had examined all together fifteen witnesses in support of its case.